(3)The proceeds of the passenger welfare cess shall, after due appropriation made by Parliament by law, be utilised for the purpose of providing amenities to passengers travelling by [special trade passenger ship] [ Substituted by Act 69 of 1976, Section 2, for " unberthed passenger ship" (w.e.f. 1.12.1976).].Explanation .-In this section, "passage money" means the total amount of all charges of whatever nature payable by a passenger in respect of his carriage on [special trade passenger ship] [ Substituted by Act 69 of 1976, Section 2, for " unberthed passenger ship" (w.e.f. 1.12.1976).], and includes the charges, if any, for provision of food on board the ship, but does not include the cess payable under this section.[261-A. Bunks to be provided for passengers.- Every special trade passenger ship making a voyage the duration of which, in ordinary circumstances, may extend to seventy-two hours or more shall provide for each passenger on board a bunk of the prescribed size and particulars.
